Section 20(1E) in The Gujarat Motor Vehicles Tax Act, 1958
(1E)The motor vehicles and trailers drawn by such vehicles liable to pay the toll under sub-section (1A) shall not be allowed to pass over the bridge including an approach road thereto or section of a new road or by-pass unless the toll is paid and the State Government or the agent authorised by the State Government or, as the case may be, by a person referred to in sub-section (1C) shall have power to prevent such vehicles from passing over the bridge.
